CHELLAMUTHU Vs. KUPPUSAMY GOUNDER

JUDGEMENT

(1.) THE revision petitioner is the plaintiff in O.S.No.155 of 2003 pending on the file of the Court of District Munsif, Dharapuram.

(2.) THE plaintiff filed an application in I.A.No.577 of 2006 praying for marking of the Commissioner's report along with the plan as Court exhibits. THE said application was opposed by the respondents herein/defendants in the suit stating that the report of the Commissioner is not in consonance with the Warrant of Commission issued by the Court.

(3.) EVEN though the respondents in this revision were served with notices through Court, they have not chosen to enter appearance.